Anil Devidas Suryawanshi vs The State Of Maharashtra
2026 Latest Caselaw 4977 Bom

Bombay High Court

Anil Devidas Suryawanshi vs The State Of Maharashtra on 13 May, 2026

                                                                       7-ABA-1033-2026.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION
                     ANTICIPATORY BAIL APPLICATION NO. 1033 OF 2026


            Meghana Kashinath Sawant @ Snehal                  ...Applicant
                 Versus
            The State of Maharashtra                           ...Respondent

                                         WITH
                         INTERIM APPLICATION NO. 1368 OF 2026
                                           IN
                     ANTICIPATORY BAIL APPLICATION NO. 1033 OF 2026

            Anil Devidas Suryawanshi                    ...Applicant
                  Versus
            The State of Maharashtra                    ...Respondent


            Mr. Robin Thomas a/w Mr. Nixon George for the Applicant in
            ABA/1033/2026.

            Mr. Dinesh J. Haldankar, A.P.P for the Respondent-State.

                                       CORAM : SANDESH D. PATIL, JJ.
                                       DATE : 13th MAY, 2026
                                              (VACATION COURT)

            P.C. :


            1.             Heard learned Counsel Mr. Thomas appearing for the

            applicant.

Wakodikar                                                                                      1/2



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                                                                           7-ABA-1033-2026.doc


            2.             Issue notice to the respondent.


            3.             The incident in question had occurred on 24 th December,

            2024.      The FIR in question is filed on 27 th February, 2026 under

            Section 108 of the Bharatiya Nyaya Sanhita, 2023. The FIR was filed

            by father of the deceased who met with an unfortunate accident on

            24th December, 2024. I have perused the FIR. On bare reading of the

            FIR, none of the provisions of Section 108 are prima facie attracted in

            the present case. The gross delay is also unexplained. In this premise,

            the following order is passed.

                                               ORDER

(i) In the event of her arrest, applicant - Meghna Kashinath Sawant @ Snehal, shall be released on bail, in C.R.No.216/2026 registered with Kalyan Railway Police Station under Section 108 of the Bharatiya Nyaya Sanhita, 2023, on furnishing P.R. bond in the sum of Rs.20,000/- with one or two sureties in the like amount.

4. Stand over to 17th June, 2026.

SANDESH D. PATIL, J.